Surinder @ Pappi vs State Of Haryana
2022 Latest Caselaw 15389 P&H

       In the High Court of Punjab and Haryana at Chandigarh


                                                 CRA-S-2763-SB-2015 (O&M)
                                                 Reserved on: 17.11.2022
                                                 Date of Decision: 30.11.2022

Surinder alias Pappi                                             ......Appellant


                                        Versus

State of Haryana                                               ......Respondent


CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:    Mr. S.K.Garg Narwana, Senior Advocate assisted by
            Mr. Vishal Garg Narwana, Advocate and
            Mr. Japjit Singh Johal, Advocate
            for the appellant.

            Mr. Pardeep Prakash Chahar, DAG, Haryana.

                        ****

SURESHWAR THAKUR, J.

For orders, see detailed judgment of even date, passed in

CRA-D-1104-DB-2015, titled Rajbir and another versus State of Haryana.

(SURESHWAR THAKUR) JUDGE

(KULDEEP TIWARI) JUDGE November 30, 2022 Gurpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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